SHIVASHANKARAPPA Vs. E.M. BALAJI AND ANOTHER

JUDGEMENT

(1.) The appellant has filed this appeal seeking enhancement of compensation against the Judgment and Award dated 22.08.2015 passed by the Additional Itinerary Senior Civil Judge, MACT, Pavagada in MVC No. 15/2011.

(2.) It is the case of the appellant that the appellant has sustained grievous injuries in motor vehicle accident occurred on 29.05.2010. The Tribunal has awarded a total compensation of Rs. 4,54,000/-. The appellant has filed the appeal for enhancement of compensation.

(3.) The appellant further states, when he was travelling in the MAG Bus bearing Reg. KA-06-D-4689 from Pavagada to B.K. Hally Village and when he was about to get down from the said bus, the driver of the said Bus moved the bus rashly and negligently and as a result of it the appellant fell down from the bus and the front wheel of the bus ran over on the left leg of the appellant resulting in amputation of left leg, thereafter he was treated at Government Hospital Tumkur as inpatient from 14.05.2010 to 01.06.2010.